Section 9 in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015
9. Presiding Member.
(1)The Mukhiya and in his absence the Up-Mukhiya shall preside over the meetings of Gram Panchayat, and if both are absent or the Mukhiya is absent and the Up-Mukhiya is not available, the present members will nominate from amongst them one member to preside over the meeting.Provided that if any member present in the meeting of Gram Panchayat believes that the presiding member has any pecuniary or personal interest in any matter which is under consideration and if motion to that effect may be made, he shall not preside at the meeting during such discussion. Any member of the Gram Panchayat present at the meeting may be chosen to preside at the meeting during the continuation of such discussion.(2)(i)The special meeting called for removal of the Mukhiya of a Gram Panchayat shall be presided over by the concerned District Panchayat Raj Officer.(ii)The special meeting called for removal of the Up-Mukhiya of a Gram Panchayat shall be presided over by the Mukhiya .(3)Whenever the Mukhiya finds it necessary to leave the chair temporarily during the meeting, he may call on the Up-Mukhiya or in the latter's absence some other member to preside the meeting in his absence.
